65. Appeal against orders of the State Transport Authority.
(1)The authority to decide in appeal against the order of the State Transport Authority, shall be the State Transport Appellate Tribunal constituted under sub-section (2) of section 89 of the Act.(2)An appeal to the State Transport Appellate Tribunal under section 89 of the Act against the order of the State Transport Authority shall be made in the form of a memorandum submitted in duplicate setting forth the ground of objection to the order of the State Transport Authority, and shall be accompanied by a certified copy of the order appeared against a fee of Rupees [five hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 19-05-1998.] only in cash. The ground of objection to the order shall be stated concisely and under distinct heads, without any argument of narrative and numbered consecutively.(3)When an appeal under section 89 of the Act is preferred to the State Transport Appellate Tribunal. The Secretary of the State Transport Authority, shall give to any person interested in the appeal or revision, on the application, copies of any document connected therewith and filed with him, on payment of a fee of Rupees [twenty five] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 19-05-1998.] only per page copy of each such document.(4)After the State Transport Appellate Tribunal has admitted an appeal it shall appoint time and place for the hearing of the appeal, and give an intimation to the authority against whose order appeal or revision application is made, also the appellant or applicant concerned and any other person likely to be affected by the grant of the relief prayed for. Such appellant, respondent or the person interested shall appear before the said Tribunal in person or though an authorized representative with the original document or record pertaining to the case on the appointed date and at the place of hearing and subsequent herrings, if any.(5)The Secretary of the State Transport Authority shall within fourteen days of the receipt of such intimation send all the original documents and records pertaining to any appeal or revision application with proper index and paging to the State Transport Appellate Tribunal when the same are called for by it. The said Tribunal may, after following the procedure and after such further enquires, if any, as it may consider necessary confirm, vary or set aside the order against which an appeal or revision application is made or pass such other order in relation to the fact of the case it deems fit, and shall make an order accordingly.(6)The State Transport Appellate Tribunal hearing an appeal may make such order as to cost as appears to be just and equitable.
